Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 121 in Instructions Relating to Liquor 121. Settlement in a lot with another shop requires sanction of Excise Commissioner. - No shop shall be put up to auction or settled in a lot with another shop unless the previous sanction other Excise Commissioner has been obtained.
